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Madras High Court Directs on Appropriate Action Against Illegal Mining Activities - (22 Jun 2021)

MINES AND MINERALS

Madras High Court has directed the State government to attend to the malaise of plundering of the mineral wealth of the State by unscrupulous elements who indulge in all sorts of illegal activities. The Court has ordered that appropriate action be initiated against lessees who quarry beyond permissible limits and also those who quarry without obtaining lease and licences.

Tags : MADRAS HIGH COURT   ILLEGAL MINING ACTIVITIES  

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